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[Cites 0, Cited by 0] [Section 65] [Entire Act]

State of Manipur - Subsection

Section 65(5) in The Manipur Panchayati Raj Act, 1994

(5)The Chief Executive Officer shall be the ex officio Secretary of the General Standing Committee and the Finance, Audit and Planning Committee and he shall nominate one of the Deputy Secretaries as ex officio Secretary for each of the remaining Standing Committees. The Chief Executive Officer shall be entitled to attend the meetings of all the Standing Committees.